DEEPAK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed the present writ application for quashing of First Information Report bearing S. K. Puri Police Station Case No. 324 of 2019, dtd. 10/9/2019, registered under Ss. 379/427 of the Indian Penal Code.

(2.) The First Information Report was lodged by the informant-respondent no. 9 on 10/9/2019, stating therein, that brother of the informant, namely, Rajeev Ranjan Singh is the owner of Hyundai Creta Car and for three months the said car was parked in the House No. 10B, Sahdeo Mahto Marg, S. K. Puri, Patna. Deepak Kumar Sah i.e. the petitioner has stolen the car after breaking the glass of the car's window, the car can be misused by the petitioner. The house, from where the car has been stolen, is a disputed property. The papers of the vehicle were kept in the car and keys are in custody of the informant.

(3.) Learned counsel for the petitioner submits that the First Information Report, in question, has been lodged with oblique motive and unclean hands in order to take vengeance due to property dispute. The caretaker of the House No. 10B, Sahdeo Mahto Marg, S. K. Puri, Patna, namely, Suman Kumar Singh, has lodged written report on 10/6/2019 against the brother of the informant, namely, Rajeev Ranjan Singh, and his twenty unknown henchmen, alleging that the house belongs to his aunt's (bua) mother, namely, Dr. Devantala Singh, having only child, namely, Amita Mehta, who presently lives in New Jersey, United States.